Section 11(2) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(2)The salary referred to in clause (a) of sub - section (1) shall accrue to a member from the data on which he is declared duly elected or if such declaration is made before the vacancy occurs from the data of occurrence of the vacancy;Provided that the salary shall not be paid until the member has made and subscribed the oath or affirmation referred to in article 188 of the constitution.
